The Full Bench of the Gauhati High Court, comprising of Chief Justice Sudhanshu Dhulia, Justice Manash Ranjan Pathak and Justices N. Kotiswar Singh has further extended all interim orders passed by the High Court and all other subordinate Courts and Tribunals till August 31.
The Bench held that “the interim order dated 10.05.2021, so far it relates to cases in all other Courts, Tribunals, etc., i.e. the subordinate Courts, Tribunals, etc., will stand vacated on 31.08.2021, subject to any further orders of this Court in the present PIL.”
The Court has given this observation while dealing with the suo moto PIL instituted by the Court owing to the daily surge of cases during the COVID-19 pandemic.
The Court has provided that the litigants will be at liberty to move appropriate application(s) for extension of the stay orders(s) or for any other purpose before the appropriate Court, which shall be dealt with in accordance with law.
The Court listed the matter on 1st September, 2021 for next hearing
Case Details
Case: - Case No. : PIL(Suo Moto)/3/2021
Petitioner: - Suo Motu
Respondent: - The State & Ors
Counsel for Petitioner: - SC, GHC
Counsel for Respondent: - ADVOCATE GENERAL, ASSAM.
Judge: Chief Justice Sudhanshu Dhulia, Justice Manash Ranjan Pathak and Justices N. Kotiswar Singh
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